GOODWILL INDIA LIMITED Vs. TONU CONSTRUCTIONS

JUDGEMENT

(1.) This order will dispose of the application of the petitioner for the appointment of a Receiver to seize the equipment namely One number Stanford Eder Hydraulic Excavator Model R 825 LC, Machine Sr.No.06.1010/8710 and all other necessary implements and accessories from the possession of the respondents and to keep the same in his safe custody till the decision of the suit.

(2.) Brief facts of the case, which have resulted in the petitioner filing the present application, are that the petitioner, alleging itself to be engaged in the business of hire purchase and leasing, is alleged to have purchased hi-: # :- I.A.1552/95 in Suit No.425/95

(3.) One number Stanford Eder Hydraulic Excavator Model R 825 LC, Machine Sr.No.06.1010/8710 with necessary implements and accessories from M/s.Stanford En- gineering Limited, Alwar and had given the same to respondent No.1 on lease.